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SC: Getting Bail Would be Impossible if Courts Does Plain & Literal Interpretation of S. 37 NDPS Act - (31 Mar 2023)

NARCOTICS

Supreme Court while granting bail to undertrial prisoner arrested 7 years ago under NDPS Act, has observed that plain & literal interpretation of conditions under Section 37 would effectively exclude grant of bail altogether, resulting in punitive detention & unsanctioned preventive detention.

Tags : SUPREME COURT   NDPS   UNDERTRIAL   PUNITIVE DETENTION   BAIL  

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